GOPAL JANI Vs. HARISH & OTHERS

JUDGEMENT

(1.) The claimant has filed the present appeal being aggrieved by the award dated 25.08.2005 by which learned Additional Member, Motor Accident Claims Tribunal, Jobat has dismissed the claim case.

(2.) As per the claimant on 06.01.2004 he was going to office when the respondent No.1 while driving rashly and negligently his motorcycle No.M.P.-45-B-4285 dashed him and because of which he received the injury on his right leg. He went to the Dahot (Gujrat) and thereafter got the treatment hence, could not lodge the FIR immediately after accident. He became fit on 21.03.2004 and thereafter, he lodged an FIR against the respondent No.1.

(3.) According to the claimant, he is in Government service as a Government Teacher and his salary was Rs.9,000/- per month. He was operated by Dr. Vijay Thakur at Baroda but due to the said accident he became permanently disable. Hence, he is entitled for the amount of Rs.5,50,000/- as compensation. Non-application Nos.1 & 2 filed a written statement denying the accident and involvement of the vehicle. Insurance Company being non-applicant No.3 filed the written statement alleging that the non-applicant was not having valid license at the time of accident. The claimant has prepared the false certificates and documents in respect of treatment and he is not entitled for compensation.